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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(b) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(b)Regulatory Commission shall examine the affidavit submitted by the Sponsoring Body and in case of disagreement with the facts shown in the affidavit, Regulatory Commission shall return such a portion of the Endowment Fund and income therefrom, if any, as it considers proper, and it will not return the same till it is fully satisfied that the Sponsoring Body does not bear any due liabilities to the State Government, students and employees of the Private University, and that the arrangements have been made for completion of the courses, conduct of examination and on that basis awarding of degree, diploma and certificate, etc., to the students studying in the Private University.